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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(1) in The Delhi School Education Rules, 1973

(1)The scheme of management in relation to a recognised school shall provide that:-
(a)The managing committee of a recognised aided school shall consist of not more than fifteen members; and the managing committee of a recognised unaided school shall consist of not more than twenty-one members;
(b)Subject to the total number of members specified in clause (a), every managing committee shall include the following, namely:-
(i)the head of the school;
(ii)one parent, who is a member of the Parent-Teachers' Associations of the school constituted m accordance with such instructions as may be issued by the Administrator, and is elected by that Association;
(iii)two teachers of that school, to be elected by the teachers of that school from amongst themselves;
(iv)two other persona (of whom one shall be woman), who are, or have been, teachers of may other school or of any college, to be nominated by the Advisory Board;
(v)two members, to be nominated by the Director, of whom one shall be an educationist and the other an officer of the Directorate of Education, Delhi, not below the rank of the Principal of a higher secondary school;
(vi)the remaining members to be nominated or elected, as the case may be, in accordance with the rules and regulations of the society or trust by which the school is run:
Provided that in the case of [a minority school] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).], such members of the managing committee, as are required by this rule to be elected, may, instead of being elected, be nominated by the society or trust by which such unaided minority school is run:Provided further that in the case of [a minority school] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).], the educationist to be nominated by the Director shall be a non-official who shall belong to the minority by which the school is established and run.[Provided also that in the case of a minority school, the managing committee shall co-opt two senior most teachers out of a panel of ten senior-most teachers of the school by rotation and in case the school works in two shifts, then, one senior most teacher shall be co-opted from a panel of five senior most teachers in each shift by rotation;Provided also that nothing in sub-clause (iv) shall apply to a minority school.Provided also that the members nominated under clause (v) shall not be entitled to take part in the management of the minority school and shall function as advisers and observers to put forward the views of the Government in the meeting,] [Inserted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]